Sl.No

Name of the Bill

Status/purport

Motion proposed to be moved during the Session

1.

The University Grants Commission (Amendment) Bill, 1995

Introduced on 2.6.1995

The Report of Standing Committee on Human Resource Development presented to Rajya Sabha on 16.8.1995.

To strengthen the University Grants Commission to enable it to deal effectively with the emerging challenges; to enhance the penalty for contravention of the provisions of Sections 22 and 23 of the University Grants Commission Act and to provide for the establishment/regulation of foreign universities

For withdrawal

2.

The Forward Contracts (Regulation) Amendment Bill, 1998

Introduced on 23.12.1998.

The Report of the Standing Committee on Food, Civil Supplies and Public Distribution laid on the Table of the Rajya Sabha on 14.5.2002

To make the parent Act more effective and purposeful in tune with the liberalization of markets.

Consideration

and Passing

3.

The Constitution (Schedule Tribes) (Union Territories) Order (Amendment) Bill, 2003

Introduced on 5.3.2003.

The motion for consideration of the Bill moved on 9.4.2003. Discussion on the Bill was deferred, as agreed to by the House.

To amend Part-I of the Schedule to the Constitution (Schedule Tribes) Union territories Order 1951, with regard to status of children born to Schedule Tribes’ parents outside Lakshdweep Island.

Further Consideration

and Passing

4.

The Indian Council of World Affairs (Amendment) Bill, 2003

Bill as passed by Lok Sabha on 2.5.2003 is pending in Rajya Sabha

To amend certain provisions of the Indian Council of World Affairs Act, 2001.

Consideration

and Passing 

BILLS PENDING IN LOK SABHA

1.

The Indian Telegraph (Amendment) Bill, 2003

(To replace ordinance)

Introduced on 4.8.2003.

The Bill has been referred to the Standing Committee on Information Technology on 15.9.2003.

To replace the Indian Telegraph (Amendment) Ordinance, 2003 (No.7 of 2003)

To constitute the Universal Service Obligation Fund.

Consideration and Passing

2.

The Constitution (85^th Amendment) Bill, 1999

Introduced on 23.12.1999

To provide reservation of seats for women in Lok Sabha and State Legislative Assemblies.

Consideration and Passing

3.

The Financial Companies Regulation Bill, 2000

Introduced on 13.12.2000

The Report of the Standing Committee on Finance was presented to Lok Sabha on 24.7.2003

To make the regulation of Non-banking Financial Companies effective and to protect depositors’ interest.

Consideration and Passing

4.

The Lok Pal Bill, 2001

Introduced on 14.8.2001.

The Report of the Standing Committee on Home Affairs was laid on the Table of  Lok Sabha on 26.2.2002.

To provide for the establishment of the institution of Lok Pal to inquire into allegations of corruption against public functionaries and for matters connected therewith.

Consideration and Passing

5.

The Sick Industrial Companies (Special Provisions) Repeal Bill, 2001

Introduced on 30.8.2001

The Report of the Standing Committee on Finance was presented to Lok Sabha on 19.12.2002

The Bill seeks facilitating/expediting revival/rehabilitation of sick companies and protection of workers’ interest and where necessary, winding up of companies.

Consideration and Passing

6.

The Major Port Trusts (Amendment) Bill, 2001

Introduced on 31.8.2001

The Report of the Standing Committee on Transport, Tourism & Culture was laid on the Table of Lok Sabha on 19.2.2003

To enable Government to vest undertaking of Major Ports in successor companies (formed under the Companies Act), related matters and powers to remove difficulties.

Consideration and Passing

7.

The Petroleum Regulatory Board Bill, 2002

Introduced on 6.5.2002.

The Report of the Standing Committee on Petroleum & Natural Gas was presented to Lok Sabha on 8.5.2003.

Setting up of a Petroleum Regulatory Board to oversee and regulate the downstream petroleum sector subsequent to dismantling of the Administered Pricing Mechanism w.e.f. 01.04.2002.

Consideration and Passing

8.

The Industrial Development Bank (Transfer of Undertaking and Repeal) Bill, 2002.

Introduced on 4.12.2002

The report of the Standing Committee on Finance was presented to Lok Sabha on 24.7.2003

Motion for consideration of the Bill was moved on 21.8.2003 and the discussion thereon was not concluded on that day.

To transform the Industrial Development Bank of India into an Universal Bank.

Further

Consideration and Passing

9.

The Banking Regulation (Amendment) Bill, 2003

Introduced on 21.4.2003

The Report of the Standing Committee on Finance was presented to Lok Sabha on 19.8.2003

To remove restriction on voting rights to encourage  foreign banks to set up subsidiaries and also to attract foreign investment.

Consideration and Passing

1.

The Provision of the Municipalities (Extension to the Scheduled Areas) Bill, 2001

Introduced on 30.7.2001.

The Bill has been referred to Standing Committee on Urban and Rural Development on 8.8.2003.

To extend provisions of the Constitution (74^th Amendment) Act, 1992 to scheduled areas.

May be taken up for consideration and passing in case the Report of the Committee on the Bill is laid on the Table of Rajya Sabha.

2.

The Railways Protection Force (Amendment) Bill, 2003

Introduced on 9.5.2003.

The Bill has been referred to Standing Committee on Railways on 30.5.2003

To amend the Act to include protection of passengers area and passengers in addition to railway property.

May be taken up for consideration and passing in case the Report of the Committee on the Bill is laid on the Table of Rajya Sabha

3.

The Railways (Second Amendment) Bill, 2003

Introduced on 9.5.2003.

The Bill has been referred to Standing Committee on Railways on 30.5.2003

To amend the Railways Act 1989 to empower officers authorized to inquire into offences under Railways Act.

May be taken up for consideration and passing in case the Report of the Committee on the Bill is laid on the Table of Rajya Sabha

4.

5.

The Citizenship (Amendment) Bill, 2003

The Criminal Law (Amendment) Bill, 2003

Introduced on 9.5.2003.

The Bill has been referred to Standing Committee on Home Affairs on 30.5.2003.

The Bill seeks to amend the Citizenship Act, 1955 providing inter alia, for dual citizenship

Introduced on 22.8.2003

The Bill has been referred to the Standing Committee on Home Affairs on 16.9.2003

The Bill seeks to amend the Indian Penal Code, the Code of Criminal Procedure, 1973 and the Indian Evidence Act, 1872 to prevent  the evil of witness turning hostile.

May be taken up for consideration and passing in case the Report of the Committee on the Bill is presented to the Rajya Sabha.

May be taken up for consideration and passing in case the Report of the Committee on the Bill is presented to the Rajya Sabha.

1.

The Banking Companies (Acquisition and Transfer of Undertakings) and Financial Institutions Laws (Amendment) Bill, 2000

Introduced on 13.12.2000.

The Bill has been referred to Standing Committee on Finance on 18.12.2000.

To enable grant of greater managerial autonomy to Public Sector Banks and to enable the Government to reduce minimum holding in Nationalized Banks from 51% to 33%.

May be taken up for consideration and passing in case the Report of the Committee on the Bill is presented to the Lok Sabha.

2.

The Emigration (Amendment) Bill, 2002

Introduced on 21.11.2002.

The Bill has been referred to Standing Committee on Labour & Welfare on 4.12.2002.

To provide for setting up of Central Manpower Export Promotion Council and constitution of the Indian Overseas Workers’ Welfare Fund.

May be taken up for consideration and passing in case the Report of the Committee on the Bill is presented to the Lok Sabha.

3.

The Actuaries Bill, 2002

Introduced on 20.12.2002.

The Bill has been referred to the Standing Committee on Finance on 31.12.2002.

To establish an Institute of Actuaries of India having a statutory character in order to streamline, regulate and develop the profession of actuaries on healthy lines.

May be taken up for consideration and passing in case the Report of the Committee on the Bill is presented to the Lok Sabha.

4.

The Jallianwal Bagh National Memorial (Amendment) Bill, 2003

Introduced on 24.4.2003.

The Bill has been referred to the Standing Committee on Transport and Tourism & Culture on 9.5.2003.

To inter-alia provide that the Jallianwala Bagh National Memorial Trust may be headed by Prime Minister to give importance and historicity to the place

May be taken up for consideration and passing in case the Report of the Committee on the Bill is laid on the Table of the Lok Sabha.

5.

The Constitution (Ninety-seventh Amendment) Bill, 2003

Introduced on 5.5.2003.

The Bill has been referred to Standing Committee on Home Affairs on 9.5.2003.

To restrict the size of the Council of Ministers in the Union Government and the State Governments and to do away with the concept of split from anti-defection law (Tenth Schedule to the Constitution) and also to provide that a person disqualified under the anti-defection law shall not be appointed as a Minister nor hold any remunerative political post.

May be taken up for consideration and passing in case the Report of the Committee on the Bill is laid on the Table of the Lok Sabha.

6.

The Assam Rifles Bill, 2003

Introduced on 8.5.2003.

The Bill has been referred to Standing Committee on Home Affairs on 23.5.2003.

To repeal the Assam Rifles Act, 1941 (Act V of 1941) and replace it with a new act in order to meet the present requirements of the Force in the matter of administration and discipline.

May be taken up for consideration and passing in case the Report of the Committee on the Bill is laid on the Table of the Lok Sabha.

7.

The Contempt of Courts (Amendment) Bill, 2003

Introduced on 8.5.2003.

The Bill has been referred to Standing Committee on Home Affairs on 23.5.2003.

To amend the Contempt of Courts Act, 1971 to provide truth as defence against contempt of courts.

May be taken up for consideration and passing in case the Report of the Committee on the Bill is laid on the Table of the Lok Sabha.

8.

The Salaries and Allowances of the Judicial Officers of the Union Territories Bill, 2003

Introduced on 9.5.2003.

The Bill has been referred to Standing Committee on Home Affairs on 23.5.2003.

To provide for regulation of the salaries and allowances of the judicial officers in Union Territories

May be taken up for consideration and passing in case the Report of the Committee on the Bill is laid on the Table of the Lok Sabha.

9.

The Constitution (Ninety-eighth Amendment) Bill, 2003

Introduced on 9.5.2003.

The Bill has been referred to Standing Committee on Home Affairs on 23.5.2003.

Setting up of a National Judicial Commission for appointment of Judges of the Supreme Court and appointment and transfer of Chief Justice and Judges of the High Courts and to draw up a Code of Ethics for the Judges.

May be taken up for consideration and passing in case the Report of the Committee on the Bill is laid on the Table of the Lok Sabha.

10

The Illegal Migrants Laws (Repealing and Amending)Bill, 2003.

Introduced on 9.5.2003.

The Bill has been referred to Standing Committee on Home Affairs on 23.5.2003.

The Bill seeks to (i) repeal Illegal Migrants (Determination by Tribunals) Act, 1983 and (ii) amend the Immigrants (Expulsion from Assam) Act, 1950.

May be taken up for consideration and passing in case the Report of the Committee on the Bill is laid on the Table of the Lok Sabha.

11.

The Juvenile Justice (Care and Protection of Children) Amendment Bill, 2003

Introduced on 24.7.2003.

The Bill has been referred to Standing Committee on Labour and Welfare on 8.8.2003.

To amend sections 32, 33, 56, 57 and 59 of the Juvenile Justice (Care and Protection of Children) Amendment Act, 2000.

May be taken up for consideration and passing in case the Report of the Committee on the Bill is presented to the Lok Sabha.

12.

The Agricultural and Processed Food Products Export Development Authority (Amendment) Bill, 2003

Introduced on 29.7.2003.

The Bill has been referred to Standing Committee on Commerce on 5.9.2003.

To amend the Agricultural and Processed Food  Products Export Development Authority Act, 1995

May be taken up for consideration and passing in case the Report of the Committee on the Bill is laid on the Table of the Lok Sabha.

13.

The Factories (Amendment) Bill, 2003

Introduced on 29.7.2003.

The Bill has been referred to Standing Committee on Labour and Welfare on 26.8.2003.

To provide flexibility in the matter of employment of women during night.

May be taken up for consideration and passing in case the Report of the Committee on the Bill is presented to the Lok Sabha.

14.

The National Statistical Commission Bill, 2003

Introduced on 31.7.2003.

The Bill has been referred to Standing Committee on Finance on 6.8.2003.

To set up National Statistical Commission to monitor the nation – wide strategies of core statistics and to function as apex authority on statistical co-ordination.

May be taken up for consideration and passing in case the Report of the Committee on the Bill is presented to the Lok Sabha.

15.

The Banking Regulation (Amendment) and Miscellaneous Provisions Bill, 2003

Introduced on 13.8.2003

The Bill has been referred to Standing Committee on Finance on 26.8.2003

To enhance the regulatory and supervisory power of Reserve Bank of India and to redefine its role over Cooperative Banks

May be taken up for consideration and passing in case the Report of the Committee on the Bill is presented to the Lok Sabha.

16.

The Constitution (One Hundredth Amendment) Bill, 2003

Introduced on 18.8.2003

The Bill has been referred to the Standing Committee on Home Affairs on 5.9.2003

The Bill seeks to include Bodo Language in the Eighth Schedule to the Constitution of India

May be taken up for consideration and passing in case the Report of the Committee on the Bill is laid on the Table of  the Lok Sabha.

17.

The Constitution (One Hundredth First Amendment) Bill, 2003

Introduced on 18.8.2003.

The Bill has been referred to the Standing Committee on Food, Civil Supplies and Public Distribution   on 26.8.2003

To place the amending section, through which the amendment to the Essential Commodities Act, 1955 was carried out, in the Ninth Schedule to the Constitution.

May be taken up for consideration and passing in case the Report of the Committee on the Bill is presented to the Lok Sabha.

18.

The State of Delhi Bill, 2003

Introduced on 18.8.2003

The Bill has been referred to the Standing Committee on Home Affairs on 5.9.2003

The Bill seeks to create a new State, viz., State of Delhi

May be taken up for consideration and passing in case the Report of the Committee on the Bill is laid on the Table of  the Lok Sabha.

19.

The Constitution (One Hundred Second Amendment) Bill, 2003

Introduced on 18.8.2003

The Bill has been referred to the Standing Committee on Home Affairs on 5.9.2003

The Bill seeks to (i) repeal articles 239  AA and 239 AB; and (ii) insert a new article 371 J in the Constitution for special provisions for the State of Delhi, etc.

May be taken up for consideration and passing in case the Report of the Committee on the Bill is laid on the Table of  the Lok Sabha.

20

The Securities Laws (Amendment) Bill, 2003

Introduced on 18.8.2003

The Bill has been referred to the Standing Committee on Finance on 26.8.2003

To give effect to recommendation of Joint Committee on Stock Market Scam regarding corporatisation and demutualisation of stock exchanges.

May be taken up for consideration and passing in case the Report of the Committee on the Bill is presented to the Lok Sabha.

1.

The Taxation Laws (Amendment) Bill, 2003

(To replace ordinance)

To replace the Taxation Laws (Amendment) Ordinance, 2003 (No.2 of 2003)

To amend the Income-tax Act, the Wealth Tax Act and the Expenditure Tax Act.

Introduction, consideration and passing

2.

The National Tax Tribunal Bill, 2003

(To replace ordinance)

To replace the National Tax Tribunal Ordinance, 2003 (No.3 of 2003)

To enable establishment of a National Tax Tribunal to hear and dispose of certain appeals in direct and indirect tax matters.

Introduction, consideration and passing

3.

The Prevention of Terrorism (Amendment) Bill, 2003

(To replace ordinance)

To replace the Prevention of Terrorism (Amendment) Ordinance, 2003 (No.4 of 2003)

To strengthen the mechanism of the Review Committee under the Act.

Introduction, consideration and passing

4.

The Representation of the People (Amendment) Bill, 2003

(To replace ordinance)

To replace the Representation of the People (Amendment) Ordinance, 2003 (No.5 of 2003)

To provide for appointment of District Election Officers in the Union territories with the Legislatures.

Introduction, consideration and passing

5.

The Delimitation (Amendment) Bill, 2003

(To replace ordinance)

To replace the Delimitation (Amendment) Ordinance, 2003 (No.6 of 2003)

To provide for delimitation on the basis of 2001 census, instead of 1991 census, as provided in the Delimitation Act, 2002.

Introduction, consideration and passing

6.

The Indian Medicine Central Council (Amendment) Bill, 2003

(To replace ordinance)

To replace the Indian Medicine Central Council (Amendment) Ordinance, 2003 (No.8 of 2003)

To replace the term ‘medical institutions’ by term ‘medical colleges’ as defined in the Ordinance and also bring the level of standard of the existing colleges to the standard laid down for the new colleges.

Introduction, consideration and passing

7.

The Seeds Bill, 2003

To enact a law to be known as Seeds Act, 2003, in place of the existing Seeds Act, 1966, to provide for regulating the quality of seeds for sale, import and export and to facilitate production and supply of quality seeds and for matters connected therewith or incidental thereto.

Introduction, consideration and passing

8.

The Special Economic Zones Bill, 2003

To provide for a long terms & stable policy frame-work for Special Economic Zones

Introduction, consideration and passing

9.

The Patents (Amendment) Bill, 2003

To amend the Patent Act, 1970 with a view to meeting India’s international obligation.

Introduction,

consideration and passing

10.

The Sugar Cess (Amendment) Bill, 2003

To increase the rate of Cess on Sugar from Rs.14 per qtl. to Rs.20 per qtl.

Introduction, consideration and passing

11.

The Cantonment Bill, 2003

The Bill purports to improve functioning of Cantonments.

Introduction, consideration and passing

12.

The Government Securities Bill, 2003

To enact a new Government Securities Act

Introduction, consideration and passing

13.

The Central Excise Tariff (Amendment) Bill, 2003

To align the Central Excise Tariff with the Customs Tariff and to introduce 8-digit classification code in place of existing 6-digit classification and to enable the Central Government to amend the First & Second Schedules to the Central Excise Tariff by Notification.

Introduction, consideration and passing

14.

The Customs and Excise (Amendment) Bill, 2003

To incorporate a provision for compounding of offences on payment of compounding fee under the Customs Act, 1962 and the Central Excise Act, 1944.

Introduction, consideration and passing

15.

The Central Sales Tax (Amendment) Bill, 2003

To amend the Central Tax Act, 1956 in respect of the Central Sales Tax Appellate Authority

Introduction,